V K GOPALAIAH Vs. A KRISHNAPPA

JUDGEMENT

(1.) the first respondent-successful candidate has filed this I a. To reject the election petition, by which his election as m.l.a. is challenged by a voter alleging corrupt practice. The petition is filed along with the written statement,

(2.) the grounds on which the rejection is sought necessitates reference to the allegations in the election petition and defences taken. Relevant facts, which have given rise to this challenge are; for the 90 varthur assembly constituency elections were held on 24th november, 1989. The relevant details are: <FRM>JUDGEMENT_75_KANTLJ4_1991Html1.htm</FRM>

(3.) in addition, there were 14 other candidates; votes polled by them is not of much significance. Respondent-1 was declared elected on 27th november, 1989. The success of first respondent is challenged on the ground that he has committed corrupt practice, which consist of following categories:-